Delays in the Criminal Justice System in Bangladesh: A Study on Criminal Case Delays and Solutions
Authored By: Razwan Ahamed University of Asia Pacific Abstract The criminal Justice system of Bangladesh struggles with president and excessive […]
South Africa v. Israel at the ICJ: Genocide, Apartheid, and the Evolution of International Accountability
Authored By: Lameez Fakier Boston City College ABSTRACT South Africa’s decision to bring a case against Israel before the International
Exploring the Possibilities of an Existent God Using Mathematics
Authored By: Momota Rakshit Anglia Ruskin Abstract This Essay Explores The Fundamental Question “Does God Exist?” Using Mathematics As A
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FORENSIC SCIENCE IN CRIMINAL JUSTICE : LEGAL AND ETHICAL CHALLENGES IN INDIA
Authored By: Muskan Kumari Banasthali Veedyapith University, Rajasthan Abstract By offering scientific assistance in crime detection and evidence analysis, forensic
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Right to Privacy as a Fundamental Right in India –An Analysis of the Puttaswamy Judgment
Authored By: Prateek Bagra Mohanlal Sukhadia University College of Law Abstract The recognition of the right to privacy as a
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Between Consent and Control has India Fulfilled Its Constitutional Promise: A Critical Analysis of India’s DPDP Act, 2023
Authored By: Shruti Dwivedi Dr. D. Y. Patil Law College, Pune Abstract In a digital world where memory is not
Beyond Consent: Examining the Legal and Social Complexities of Intimate Partner Rape in Nigeria and Comparative Jurisdictions
Authored By: Sam-Onwukwe Chisom Jennifer University of Port-Harcourt, Nigeria. This article uses Joan’s experience—where initial consent was withdrawn under threats
Digital Labour Rights and the Gig Economy: A Legal Perspective on Emerging Employment Relations in India
Authored By: Utkarsha Kaushik Bharati Vidyapeeth New Law College Pune Abstract: Gig workers are individuals who perform temporary tasks and
IS THE DEATH PENALTY A DETERRENT TO CRIME
Authored By: Swaartbooi Sekho University of Fort Hare ABSTRACT: This article explores the effectiveness of the death penalty as a
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Integration of Artificial Intelligence in Forensic Evidence: A Critical Appraisal of Admissibility Reliability and Due Process in Bangladesh
Authored By: Abdullah Al Fahim Bangladesh University of Business and Technology Abstract Applications of Artificial Intelligence to forensic evidence can
Social Contract Theory: Its Reflection in Indian Constitutional Framework
Authored By: Anisha Nair Ramaiah College of Law, Bangalore Abstract: The social contract theory is propounded by renaissance period philosophers
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The Status of Human Right Under the FDRE Constitution of Ethiopia
Authored By: Tsiyon Daniel Addis Ababa University Abstract This paper provides an overview of the status of human rights under
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